Section 22(1) in Bihar Civil Court Staff (Class III and Class IV) Rules, 1998
(1)No person shall be eligible for promotion to the posts specified hereto below unless he possess the qualifications that may be prescribed by the High Court from time to time as herein below-(i)Shirestadar of District Judge;(ii)Head Clerk of the District Judge;(iii)Shirestadar of any other Court and Accountant.
